- In section 44AE of the Income-tax Act, with effect from the 1st day of April, 2015,-(i)for sub-section (2), the following sub-section shall be substituted, namely:-"(2) For the purpose of sub-section (1), the profits and gains from each goods carriage shall be an amount equal to seven thousand five hundred rupees for every month or part of a month during which the goods carriage is owned by the assessee in the previous year or an amount claimed to have been actually earned from the vehicle, whichever is higher.";(ii)in the Explanation, for clause (a), the following clause shall be substituted, namely:-'(a) the expression "goods carriage" shall have the meaning assigned to it in section 2 of the Motor Vehicles Act, 1988; (59 of 1988)'.
